Ramakant Kumar Bharti @ Ramakant ... vs State Of U.P. And Another
2023 Latest Caselaw 29580 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:205211
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 39014 of 2023
 

 
Applicant :- Ramakant Kumar Bharti @ Ramakant Bharti
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- M.Z. Hoda
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Gajendra Kumar,J.

Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.

This application under Section 482 Cr.P.C. has been filed by the applicant with the prayer to quash the charge sheet dated 07.08.2023 along with cognizance order dated 29.08.2023, passed by Judicial Magistrate, Court No. 3, Ghazipur, as well as entire proceeding of Case No. 56989 of 2023 (State vs. Ramakant and others), arising out of Case Crime No. 90 of 2023, under Sections 406, 420 IPC, Police Station Dildar Nagar, District Ghazipur, pending in the court of Judicial Magistrate, Court No. 3, Ghazipur.

After arguing the matter at some length, learned counsel for the applicant prays for withdrawal of this application with liberty to the applicants to file bail application before the court of competent jurisdiction.

Learned A.G.A. has no objection to such request.

In view of the above, the instant application is disposed of with liberty to the applicant to appear before court concerned and file appropriate application for bail, which shall be decided in the light of the judgment of the Hon'ble Supreme Court in Satender Kumar Antil v. Central Bureau of Investigation and another, Special Leave to Appeal (Crl.) No (s) 5191 of 2021, decided on 07.10.2021.

Order Date :- 26.10.2023

v.k.updh.